JAGGA SINGH Vs. UNION OF INDIA AND ORS

JUDGEMENT

(1.) The present writ petition has been filed by the petitioner aggrieved by the actions of the respondent taken under Rule 56(j) of Fundamental Rules by the respondents in not continuing with the services of the petitioner.

(2.) The facts giving rise to the present petition are largely undisputed. The date of brith of the petitioner is 15 th April, 1960 and he was enrolled with the CISF as a Security Guard on 30 th September, 1980. With effect from 18 th August, 1988, the petitioner was appointed as Head Constable/Driver and further promoted to the rank of ASI/Exe on 25 th April, 2007.

(3.) During his service, the petitioner was awarded the following major and minor punishments: